Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 116(5)] [Section 116] [Entire Act] State of Tamilnadu - Subsection Section 116(5)(b) in Tamil Nadu District Municipalities Act, 1920 (b)[xxx] [The words 'with the provision sanction of the Governor-General in council' were omitted by the Adaptation Order of 1937]